Supreme Court - Daily Orders
Suresh Chand vs The Dtc on 24 March, 2014
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ITEM NO.38 Court No.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).38859/2013
(From the judgement and order dated 23/09/2013 in WPC No.6021/2013 of The
HIGH COURT OF DELHI AT N. DELHI)
SURESH CHAND Petitioner(s)
VERSUS
THE DTC Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s)
Mr. Shakil Ahmed Syed,Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Milan Laskar, Adv.
Mr. Mir Imtiaz, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |